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[Cites 0, Cited by 0] [Section 142(4)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(4)(a) in West Bengal Municipal (Building) Rules, 2007

(a)No construction shall be done except in masonry works. Every building, except in case of open building, shall have outer walls forming a part thereof constructed of brick, stone or other hard and incombustible substance approved by the Authority. All walls of masonry building shall be properly bonded;